Section 26 in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001
26. Restriction on permission.
- Without prejudice to any other stipulation in these Regulations, no permission to construct a building on a site shall be granted.(i)in areas of natural waterways or drains, as detailed in the Development Plan, and the drainage plan prepared by WAPCOS, as modified from time to time.(ii)if the orientation of such building is not in harmony with the surroundings, as may be decided by the Art Commissioner;(iii)if the use to which the site is proposed to be put does not conform to the use earmarked in the Development Plan;(iv)if the building is to be constructed over or under a municipal drain, sewerage line, electrical line, water main, any other government or public land, or public utility services;(v)if the foundation of the external wall along a street is located at a distance less than 0.5 metres from the edge of the street or road margin including the drain;
